Andhra Pradesh High Court - Amravati
Swarna Rama Rao vs Swarna Koteswara Rao on 25 July, 2025
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI <0
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FRIDAY, THE TWENTY FIFTH DAY OF JULY Hr-, fi
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TWO THOUSAND AND TWENTY FIVE
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THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR
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CIVIL REVISION PETITION NO: 1784 OF 2025
Between:
Swarna Rama Rao, S/o.Venkateswarlu, Aged 54 years, Hindu, Occ
Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam
District.
...Petitioner/Petitioner/Defendant No.3
AND
1. Swarna Koteswara Rao, S/o.Ankamma, Aged 51 years, Hindu, Occ
Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal,
Prakasam District.
2. Swarna Srinivasa Rao, S/o.Ankamma, Aged about 48 years, Hindu,
Occ Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal,
Prakasam District.
... Respondents/Respondents/Plaintiffs /
3. Swarna Ankamma, (Died)
4. Swarna Nageswararao, S/o.Ankamma, Aged 44 years, Hindu, Occ Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District.
5. Swarna Subrahmanyam, S/o.Rama Rao, Aged 30 years, Hindu, Working as T.C. in Railway Department, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District.
...Respondents/Petitioners 1, 2 and 4/Defendants 1, 2 and 4 WHEREAS the Petitioner above named through his Advocate SRI NAGA PRAVEEN VANKAYALAPATI presented this Petition under Article 227 of the Constitution of India, being aggrieved by the order dated 03.04.2025 passed in I.A.No.836 of 2024 in O.S.No.12 of 2017 on the file of the court of Learned Junior Civil Judge, Parchur, Prakasam District, as illegal, without jurisdiction AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of SRI NAGA PRAVEEN VANKAYALAPATI Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this CIVIL REVISION PETITION should not be admitted. You viz;
1. Swarna Koteswara Rao, S/o.Ankamma, Aged 51 years, Hindu, Occ Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District.
2. Swarna Srinivasa Rao, S/o.Ankamma, Aged about 48 years, Hindu, Occ Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District.
3. Swarna Nageswararao, S/o.Ankamma, Aged 44 years, Hindu, Occ Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District.
4. Swarna Subrahmanyam, S/o.Rama Rao, Aged 30 years, Hindu, Working as T.C. in Railway Department, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District, are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the grounds filed therewith (copy enclosed) this CIVIL REVISION PETITION should not be admitted, within two (02) weeks, on which date the case stands posted for hearing.
The Court made the following: ORDER "Issue notice to respondents.
Learned counsel for the petitioner is permitted to takeout personal notice to respondents through registered post with acknowledgment due and file proof of service in the Registry.
List the matter after two (02) weeks.
SD/-K.J.RAJABABU^ ASSISTA^ITj //TRUE COPY// SE' foN OFFICER For > To,
1. Swarna Koteswara Rao, S/o.Ankamma, Aged 51 years, Hindu, Occ:
Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District.
2. Swarna Srinivasa Rao, S/o.Ankamma, Aged about 48 years, Hindu, Occ: Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District.
3. Swarna Nageswararao, S/o.Ankamma, Aged 44 years, Hindu, Occ; Cultivation, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District.
4. Swarna Subrahmanyam, S/o.Rama Rao, Aged 30 years, Hindu, Working as T.C. in Railway Department, R/o.D.No.6-142, Swarna Village, Karamchedu Mandal, Prakasam District. (Addressees 1 to 4 by RPAD)
5. One CC to SRI. NAGA PRAVEEN VANKAYALAPATI, Advocate [OPUC]
6. One spare copy KN HIGH COURT TRR,J DATED:25/07/2025 LIST THE MATTER AFTER TWO (02) WEEKS NOTICE BEFORE ADMISSION CRP.No.1784 of 2025